SADHBAAV ARYA Vs. RAJASTHAN HOUSING BOARD AND ORS

JUDGEMENT

(1.) ALONGWITH present revision petition, an application seeking condonation of delay of 23 days has also been filed.

(2.) FOR the reasons mentioned in the application, delay is condoned and application stand allowed.

(3.) COUNSEL for the petitioner states that order passed by the State Commission is a non -speaking order and no reasons whatsoever have been given while disposing of the appeal. In support, learned counsel has relied upon the decision of Hon'ble Supreme Court in Kranti Associates Pvt. Ltd. and Another Vs. Masood Ahmed Khan and Others,2010 4 CPJ 61 (SC). Operative portion of the translated copy of the impugned order is reproduced as under;